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[Cites 0, Cited by 4] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(2) in The Trade And Merchandise Marks Act, 1958

(2)The last preceding sub-section does not apply if the registered proprietor of the trade mark, or a registered user acting in pursuance of sub-scion (1) of section 51, which due diligence commences and prosecutes an action against the person threatened for infringement of the trade mark.